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Union of India - Section

Section 58 in Bihar Reorganisation Act, 2000

58. Residuary provision.

- The benefit or burden of any asset or liability of the existing State of Bihar not dealt with in the foregoing provisions of this part shall pass to the State of Bihar in the first instance, subject to such financial adjustment as may be agreed upon between the State of Bihar and Jharkhand or, in default of such agreement, as the Central Government may, by order, direct.